WEST COAST PAPER MILLS LIMITED REPRESENTED BY ITS DEPUTY GENERAL MANAGER (LIAISON), SRI D.K. PRABHAKAR Vs. THE GOVERNMENT OF KARNATAKA REPRESENTED BY ITS CHIEF SECRETARY AND OTHERS

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Advocate.

(2.) The facts briefly stated are as follows:

(3.) The learned Counsel for the petitioner, while reiterating the above sequence of events, would contend that while rejecting the request of the petitioner seeking a modification of the Government Order dated 26.4.2000, the Finance Department has observed that there was no promise extended to die effect that if there is a change in the rate of tax under the CST Act, the incentives offered in the above order would be modified accordingly. It was also stated that the State Government cannot grant any interest-free loan sought by the petitioner only oh account of the change in the CST Act. This, it is contended, is illegal as such a rejection completely takes away the incentive offered and on the basis of which the petitioner has made investments. There is a complete denial of incentive on the additional capacity created by it.